Andhra Bank, represented by its Chairman and Managing Director, Dr. Pattabhi Bhavan, Saifabad, Hyderabad and Others - Appellants Vs Y. Shivaji - Respondent
.... ance for the limited purpose of continuing the disciplinary proceedings. 10. Regulation 33 (supra) conferred the benefit of Privilege Leave of one day for every eleven days of service on duty on every officer, subject to certain conditions envisaged thereunder. The maximum Privilege Leave that is ...
Andhra Pradesh High Court
Andhra Bank Vs Andhra Bank Officers and Another
.... serve Bank of India by the Central Government before issuing the impugned guidelines. 11. Submission of the learned Solicitor General, as also Mr. V.R. Reddy, learned Senior Advocate, appearing for the appellant, are: (1) Whereas Section 8 of the Act applies when the Central Government is requ ...
Supreme Court of India
D. Malleswara Rao Vs Andhra Bank and Another
.... retiring an Officer Employee, at least three months'' notice in writing or an amount equivalent to three months'' substantive salary and allowances, shall be given to such Officer Employee; Provided further that .... Provided also that nothing in this Regulation shall be deemed to preclude an ...
Andhra Pradesh High Court
Andhra Bank Vs B. Satyanarayana and Others
.... lation making power could not have been delegated with the power to lay down a policy for grant of promotion to the officers working in the bank. From a bare perusal of Regulation 17, it would be evident that sufficient safeguards have been provided for therein inasmuch as while laying down such pol ...
Supreme Court of India
Gopichander M.L. Vs Andhra Bank
.... such permission may be obtained later subject to the satisfaction of the competent authority that such a permission could not have been obtained. (2) No officer employee shall ordinarily absent himself in case of sickness or accident without submitting a proper medical certificate: Provided t ...
Karnataka High Court
Bhaskara Rao, K.V. Vs Andhra Bank and Another
.... the rules in the bank. Explanation: 1) An officer employee shall retire on the last day of the month in which he completes his age of retirement. 2) The Bank shall constitute a Special Committee/Special Committees consisting of not less than three members, to review, whether an officer emp ...
Andhra Pradesh High Court
Rajendra Bhat U. Vs Chairman and Managing Director, Andhra Bank, Hyderabad and others
.... iance on one more decision of the Supreme Court in the case of The Regional Manager and Another Vs. Pawan Kumar Dubey, wherein the Court had occasion to quash an order of reversion in the case of a Government servant and the Court had occasion to observe that once misconduct is alleged, it would ...
Karnataka High Court
Veerabhadra Rao K. Ch. and Others Vs Government of India, Ministry of Finance and Others
.... ember 31, 1982 so as to fit them at an appropriate stage in the new pay scale as on January 1, 1983. It would be just and proper to confine the benefit of arrears-which is in the nature of ex-gratia to only such of officers to whom the Regulations apply." 14. The proceedings No. PD/76/665 (a)/107 ...
Andhra Pradesh High Court
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